SAVESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant - Savesh is in judicial custody for the offence punishable under Sec. 3, Sec. 5 read with Sec. 11(1) of the Uttarakhand Protection of Cow Progeny Act, 2007 in Case Crime No.168 of 2025, registered at Police Station Kelakheda, District Udham Singh Nagar.

(2.) According to the First Information Report dtd. 12/12/2025, the police received a secret information that one Faeem is selling beef. The police raided the spot and recovered 70 kg. beef and other articles from the spot. Applicant was arrested.

(3.) Heard Mr. Shariq Khurshid, learned counsel for the applicant and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.